Dinesh Kumar Singh, J. - (1.) Heard learned counsel for the accused-applicant(s) as well as learned A.G.A. and perused the record.
(2.) Accused-Applicant seeks bail in F.I.R. No.98 of 2018, under Sections 363, 366, 342 and 506 I.P.C. and Section 16/17 POCSO Act, Police Station Fardhan, District Kheri.
(3.) Learned counsel for the accused-applicant contends that charge-sheet has not been filed against the accused-applicant under Section 376 I.P.C. and it has been filed under Sections 363, 366, 342 and 506 I.P.C. and 16/17 POCSO Act; in medical examination age of the prosecutrix has been determined to be 18 years.;